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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(3)The Government shall appoint social workers members to the board, only from the persons recommended by the selection committee. No persons shall be eligible for appointment unless he is recommended by the selection committee.